Section 353(2) in Karnataka Municipal Corporations Act, 1976
(2)The Commissioner shall, if so required by the corporation, publish a notification in the Official Gazette and in two or more local newspapers that any place at a distance within five kilometers of the limits of the city shall not be used for any one or more of the purposes mentioned in Schedule X without a licence obtained from the Commissioner and except in accordance with the conditions specified therein:Provided that no such notification shall take effect,-(a)unless the sanction of the Government has been obtained therefor; and(b)until the expiry of thirty days from the date of its publication in the Official Gazette.
